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[Cites 0, Cited by 0] [Section 287(4)] [Section 287] [Entire Act]

State of Chattisgarh - Subsection

Section 287(4)(i) in The High Court of Chhattisgarh Rules, 2007

(i)Every application for recognition shall be made by a legal practitioner, by a letter addressed to the Registrar General in the following form':-